ILM EDUCATIONAL AND CHAIRTABLE TRUST,TIRUCHIRAPALLI vs. ITO EXEMPTIONS WARD, TRICHY

The effective ground of appeal in both the appeals of assessee are against dismissing the appeal in limine without condoning the delay by the Ld. Addl. CIT(A).

The facts in both the appeals of the assessee are identical and issues are common hence, we proceed to pass a common order. For 2018-19 as lead case.

The assessee has filed appeal before Ld. Addl. CIT(A) against the intimation issued u/s. 143(1) of the Act issued by CPC, Bengaluru, wherein the income was computed at gross total gross receipts.

Aggrieved, the assessee filed an appeal before Ld. Addl. CIT(A) with a delay of 1352 days. However, the Ld. Addl. CIT(A) did not condone the delay and dismissed the appeal in limine.

The Ld. Authorized Representative (A.R.) of the assessee has submitted that intimation order was passed on 0.01.2020 and due to covid-19 pandemic, the accounts people could not attend the office, and appeal could not be filed. The Ld. counsel for the assessee has stated that CPC has assessed the income at gross total receipt and the appeal has been dismissed in limine by the Ld. Addl. CIT(A)

& 122/Chny/2025 :- 3 -: without condoning the delay which will cause great injustice if income is not properly computed. The Ld AR, therefore prayed that the Ld. Addl. CIT(A) may be directed to admit the appeal and decide the issue on merit, in the interests of justice .

The Ld. Departmental Representative (DR), on the other hand, has relied on the orders of lower authorities.

We have heard the rival submissions, and perused the materials available on record. On perusal of the order of Ld. Addl. CIT(A), we note that there was a delay of 1352 days in filing the appeal before the Ld. Addl. CIT(A). The assessee has provided the reason for the delay, in filling appeal, as Covid Pandemic, but the Ld. Addl. CIT(A) did not accept the explanation and dismissed the appeal in limine. We have given considerable thought to the matter, and are of the opinion that there was sufficient cause for not presenting appeal within time, therefore the Ld. Addl. CIT(A) should have admitted the appeal and decided the case on merits. We accordingly, remand the matter back to the file of Ld. CIT(A) with a direction to condone the delay and adjudicate the appeal on merits. We also direct the assessee to appear before the Ld. Addl. CIT(A) on the date of hearing without fail and furnish complete details for fresh consideration. In the view of the & 122/Chny/2025 :- 4 -: above, the appeal filed the assessee is allowed for statistical purposes only.

We find that the identical issue is involved in assessee’s appeal for A.Ys 2019-20 also and accordingly, our adjudication above in A.Y 2018-19 applies mutatis mutandis therein also. Therefore, for the similar reasons, we direct the Ld. Addl. CIT(A) to condone the delay and adjudicate the appeal on merits. Accordingly, the appeal filed by the assessee in is allowed for statistical purposes only.

In the result, both the appeals filed by the assessee are allowed for statistical purposes. Order pronounced on 26th March, 2025.